VISHAL BALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant misc. petition has been filed by the petitioner with a very limited prayer that a direction may be issued to respondents No. 2 to 6 to transfer back the misappropriated amount, which was illegally transferred from the petitioner's back account to different back accounts.

(2.) Counsel for the petitioner submits that the petitioner is a businessman and is running a hotel. On 22/5/2021, the petitioner received a call from three different numbers for booking a hotel room as soon as the petitioner scanned the same, a total amount of Rs.88,000.00A was transferred from his bank account to different bank accounts though the petitioner had neither instructed nor made any requisition for the same. The petitioner filed a complaint to the concerned Police Station. Later on, the petitioner came to know that the said amount of Rs.88,000.00/- 'was transferred in accounts at five different banks i.e. Kotak Mahindra, Bank of Baroda, Axis Bank, ICICI Bank and Canara Bank. On the request of Enquiry Officer, the Chief Manager of the concerned Banks freeze the bank accounts in which the misappropriated money was transferred.

(3.) Counsel for the petitioner submits that till date, no one has made a claim for the said amount, therefore, the respondents Bank may be directed to transfer back the misappropriated amount to his bank account. Counsel submits that the petitioner is ready to give an undertaking in this regard so also ready to cooperate with the investigation.